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[Cites 0, Cited by 2] [Section 29(1)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1)(b) in The Factories Act, 1948

(b)no lifting machine and no chain, rope or lifting tackle shall, except for the purpose of test be loaded beyond the safe working load which shall be plainly marked thereon together with an identification mark and duly entered in the prescribed register; and where this is not practicable, a table showing the safe working loads of every kind and size of lifting machine or chain, rope or lifting tackle in use shall be displayed in prominent positions on the premises;